SUNDAR TIMBER & PLYBOARDS (P) LTD Vs. ARUMUGAM

JUDGEMENT

(1.) This Criminal Revision Case has been filed by the petitioner/Complainant, against the order dated 21.01.2020 in Crl.M.P.No.5945 of 2019 in C.C.No.184 of 2019, on the file of the learned Metropolitan Magistrate, Fast Track Court No. IV, George Town, Chennai.

(2.) The facts of the case are that Crl.M.P.No.5945 of 2019 had been filed by the petitioner/complainant under Section 143 A (1) of the Negotiable Instruments Act, to direct the respondent/accused to pay interim compensation of 20% of the cheque amount, pending the trial.

(3.) The respondent/accused had filed a counter, wherein it had been stated that one Mr.Venkat @ Venkatesan, who is the working under the respondent-Company, has purchased the material for his own from the petitioner/complainant and thereafter, the said Mr.Venkat @ Venkatesan given respondent's blank cheque to the petitioner/complainant, without knowledge of the respondent with mala-fide intention, and he has got a good case on merits and is genuinely contesting the case and that if the petition is allowed, the accused would suffer irreparable loss and hardship.